Supreme Court - Daily Orders
Natesan Krishnamurthy vs The Income Tax Officer on 9 November, 2022
Bench: Aniruddha Bose, Vikram Nath
ITEM NO.13 COURT NO.12 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23674/2019
(Arising out of impugned final judgment and order dated 04-01-2019
in TC(A) No. 946/2018 passed by the High Court Of Judicature At
Madras)
NATESAN KRISHNAMURTHY Petitioner(s)
VERSUS
THE INCOME TAX OFFICER Respondent(s)
(FOR ADMISSION and I.R. and IA No.107963/2019-CONDONATION OF DELAY
IN FILING and IA No.107964/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT & IA No. 143441/2019 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 09-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.(NP)
Mr. K. Parameshwar, AOR
Mr. MV Mukunda, Adv.
Ms. Arti Gupta, Adv.
For Respondent(s) Mr. Sanjay Jain ASG
Mr. Yuvraj Sharma, Adv.
Dr. Abhishek Atrey Adv
Mr. Santosh Kr. Adv
Mr. Anukalp Jain Adv
Mr. Padmesh Mishra Adv
Mr. Tanya Aggarwal, Adv.
Mr. Arkaj Kumar, Adv.
Ms. Ashima Gupta, Adv.
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Accommodation is asked for on behalf of learned counsel for the petitioner.
Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.11.10 16:56:50 ISTReason: List on 01.12.2022.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR